PRAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) IN view of the order dated 3.3.2014 by which this appeal has already been abated against appellant no. 3 Durag Singh, no further order is required on it.

(2.) IN view of the fact that this appeal is pending since the year 1998, with the consent of the parties, this matter is heard finally.

(3.) ACCORDING to prosecution, on 21.9.1997 appellants and three others assembled and assaulted complainant Kanhaiyalal (PW2), who belonged to SC/ST and abused him in the name of caste also.